Section 13 in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
13. Power of State Government to acquire land.
(1)Where on any representation from the City/ Urban Area Slum Redevelopment Committee it appears to the State Government that, in order to enable the City/ Urban Area Slum Redevelopment Committee to execute any work of redevelopment/ up-gradation/resettlement in relation to any slum area, it is necessary that land with, adjoining or surrounded by any such area should be acquired, the State Government may acquire the land by publishing in the Official Gazette a notice to the effect that the State Government has decided to acquire the land in pursuance of this section :Provided that, before publishing such notice, the State Government, or as the case may be, the Collector may call upon by notice the owner of, or any other person who in its or his opinion, may be interested in such land to show cause in writing why the land should not be acquired; and after considering the cause, if any, shown by the owner or any other person interested in the land, the State Government may pass such order as it deems fit.(2)The acquisition of land for any purpose mentioned in sub-section (1) shall be deemed to be a public purpose.(3)When a notice as aforesaid is published in the Official Gazette, the land to which the said notice relates shall, on and from the date on which the notice is so published; vest absolutely in the Government free from all encumbrances
